- (1.) Ia No.7791/2016 (Exemption) in CS(COMM) 776/2016 IA No.7799/2016 (Exemption) in CS(COMM) 778/2016 I.A.No.7806/2016 (Exemption) in CS(COMM) 780/2016 IA No.7809/2016 (Exemption) in CS(COMM) 781/2016 IA No.7812/2016 (Exemption) in CS(COMM) 782/2016 IA No.7818/2016 (Exemption) in CS(COMM) 784/2016 IA No.7829/2016 (Exemption) in CS(COMM) 786/2016 IA No.7835/2016 (Exemption) in CS(COMM) 788/2016 Allowed, subject to all just exceptions. CS(COMM) 776/2016, 778/2016, 780/2016, 781/2016, 782/2016, 784/2016, 786/2016, 788/2016 1. Learned counsel for the plaintiff states that a Co-ordinate Bench of this Court presiding over by Rajiv Sahai Endlaw, J. has passed an order dated 17.8.2016 in seven connected suits [CS(COMM) Nos. 783/2016, 785/2016, 787/2016, 775/2016, 777/2016, 779/2016 and 789/2016] holding inter alia that similar suits instituted by the plaintiff are below the minimum pecuniary jurisdiction of this Court and below the minimum specified value, in accordance with the Commercial Courts Act and thus, cannot be entertained by this Court.
(2.) In view of the submissions made by learned counsel for the plaintiff, as recorded in the order dated 17.8.2016 passed in the captioned suits, the same have been ordered to be transferred to the District Judge (Central) Tis Hazari Courts, Delhi.
(3.) Mr. Mehta, learned counsel for the plaintiff states that the present suits may also be transferred to the District Judge (Central), Tis Hazari Courts, Delhi for further proceedings. Ordered accordingly.;